High Courts13 May 2024Dismissed
Union Of India & Anr. Vs Gabbar Singh Meena
Delhi High Court · (2024) 05 DEL CK 4225
Constitution of India-Articles 226 and 227
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,250 of 6,586
High Courts13 May 2024Dismissed
Babu Lal Vs Vichitra Virya & Ors.
Delhi High Court · (2024) 05 DEL CK 4229
CPC-Section 151Cr.P.C.-Section 91
High Courts13 May 2024Disposed Of
Shagun Dhingra Vs CL Bhalla Dayanand Model School & Ors.
Delhi High Court · (2024) 05 DEL CK 4259
Contempt of Courts Act, 1971-Section 2(b)Limitation Act, 1963Constitution of India-Article 226
High Courts13 May 2024Disposed Of
Manisha Sharma Vs Vidya Bhawan Girls Senior Secondary School & Anr.
Delhi High Court · (2024) 05 DEL CK 4319
Constitution of India-Article 226, 136DSER 1973-Rule 121Industrial Disputes Act, 1947-Section 11-A
High Courts13 May 2024Allowed
Mr. Sanjay Kumar Vs Hans Raj College & Anr.
Delhi High Court · (2024) 05 DEL CK 4315
Constitution of India-Article 226
High Courts13 May 2024Dismissed
Sanjay Kumar Vs University Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 4311
Constitution of India-Article 226NTE Rules, 2008-Rule 6(ii), 6(ix)(b)
High Courts13 May 2024Dismissed
Nem Chand Jain Vs Sanjay Kumar Jain & Anr.
Delhi High Court · (2024) 05 DEL CK 4396
Delhi Rent Control Act-Section 14(1)(e), 14A, 14B, 14C, 14D, 25B, 25B(8)Code of Civil Procedure-Section 115
High Courts13 May 2024Disposed Of
Vipin & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3884
Code of Criminal Procedure, 1973-Section 482IPC-Sections 308, 34, 365, 323, 341
High Courts13 May 2024Disposed Of
Ashish Kumar & Ors. Vs State Nct Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3887
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Dowry Prohibition Act, 1961-Sections 3, 4
High Courts13 May 2024Disposed Of
Kumar Abhishek & Ors. Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3888
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A/406/34Hindu Marriage Act-Section 13B(2)
High Courts13 May 2024Disposed Of
Sandeep Kumar & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3890
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406Hindu Marriage Act-Section 13B(2)
High Courts13 May 2024Disposed Of
Yogesh & Ors. Vs State Of Govt Of NCT Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3891
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34
High Courts13 May 2024Disposed Of
Vicky & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3892
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34
High Courts13 May 2024Allowed
Group 4 Securities Guarding Ltd. Vs Secy. Labour, Govt. Of NCT Of Delhi
Delhi High Court · (2024) 05 DEL CK 3955
Payment of Bonus Act, 1965-Section 2(21), 4, 5, 6, 7, 10, 11, 12, 31A, 34Minimum Wages Act, 1948-Section 2(h), 4Industrial Disputes Act, 1947-Section 2(k), 2(rr)
High Courts13 May 2024Dismissed
Sunil Puri Vs M/s. Thakkar Manpower Services Pvt. Ltd.
Delhi High Court · (2024) 05 DEL CK 3923
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 25F
High Courts13 May 2024Allowed
National Law University Delhi Vs Lakhmi Chand & Anr.
Delhi High Court · (2024) 05 DEL CK 3998
Industrial Disputes Act, 1947-Section 25FCPC-Order XLI Rules 4, 22 and 33; Section 35-AConstitution of India-Article 226, 227
High Courts13 May 2024Dismissed
HCL Infosystems Limited Vs Oil & Natural Gas Corporation Limited
Delhi High Court · (2024) 05 DEL CK 4041
Arbitration and Conciliation Act, 1996-Section 34, 81, 64, Part III, 31(7)(a)
High Courts13 May 2024Dismissed
Nishant Arora @ Noni Vs Lieutenant Governor Of Delhi, GNCTD & Anr.
Delhi High Court · (2024) 05 DEL CK 4052
Code of Criminal Procedure, 1973-Section 482Delhi Police Act, 1978-Sections 46, 47, 48, 50, 51, 52Indian Penal Code-Section 302, 290, 489A to 489E, Chapter XII, Chapter XVI, Chapter XVII, Chapter XXII
High Courts13 May 2024Disposed Of
NHPC Ltd Vs Apaar Infratech Pvt Ltd
Delhi High Court · (2024) 05 DEL CK 4014
Arbitration and Conciliation Act, 1996-Section 34, 9
High Courts13 May 2024Disposed Of
Jasmine Kaur Chhabra Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4075
Constitution of India